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Judgment
By consent of the parties, the appeal is treated as on day''s list and taken up for consideration along with the application for stay.
The appeal arises out of a judgment and order dated 2nd March, 2017, rendered by the learned Single Judge in WP 1214 (W) of 2014 (Dakshin Kolkata Hawkers Union & Ors. vs. The Kolkata Municipal Corporation & Ors.).
The appellants before us were the writ petitioners.
The learned Single Judge after elaborately recording reasons was pleased to dispose of the writ petition by granting liberty to the petitioners to pursue their remedy before the appropriate forum in accordance with law.
In an Intra-Court Mandamus Appeal, no interference is usually warranted unless palpable infirmities or perversities are noticed. On a plain reading of the impugned judgment and order no such palpable infirmities or perversities are noticed. Moreover, the impugned judgment and order, as observed hereinbefore, is well reasoned and does not require to be interfered with.
As such, the appeal and the application for stay are liable to be dismissed and are accordingly dismissed.